Afzal Bee vs The State Of Telangana
2026 Latest Caselaw 494 Tel

Telangana High Court

Afzal Bee vs The State Of Telangana on 8 April, 2026

Author: B. Vijaysen Reddy

Bench: B. Vijaysen Reddy

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

         HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                  WRIT PETITION No.10753 OF 2026

                             DATE:08-04-2026
Between:
Afzal Bee
                                                     .... Petitioner
                                     AND
The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad,
and ten others.
                                                     ... Respondents

ORDER:

(ORAL)

Grievance of the petitioner is that her representation dated

25.03.2026 to respondent No.3 for eviction of respondent Nos.9 to 11

from her property bearing Municipal No.6-3-786/22/A situated at

Panjagutta, Hyderabad, in terms of Rule 21 (3) of the Telangana

Maintenance and Welfare of Parents and Senior Citizens Rules, 2011

(for short 'Rules 2011'), is not being registered.

2. Heard Mr. Anuganti Praneeth, learned counsel for the

petitioner; Mr. L. Ravinder, learned Assistant Government Pleader for

Revenue, appearing for respondent Nos.1, 3, 5 and 6;

Mr. M. Yadagiri, learned Assistant Government Pleader for Women ::2::

Development and Child Welfare, appearing for respondent No.2; and

the learned Assistant Government Pleader for Home appearing for

respondent Nos.4, 7 and 8, and perused the material available on

record.

3. Learned Assistant Government Pleader for Women

Development and Child Welfare submits that the representation of the

petitioner will be disposed of as expeditiously as possible.

4. In view of the above, the writ petition is disposed of, directing

respondent No.3 - District Collector, Hyderabad, to register the

representation of the petitioner dated 25.03.2026, conduct enquiry in

terms of Rule 21 (3) of the Rules 2011, and pass orders, in

accordance with law, within a period of six (06) weeks from the date

of receipt of a copy of this order, by affording an opportunity of

hearing to the petitioner and respondent Nos.9 to 11. There shall be

no order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending in

this writ petition, shall stand closed.

_____________________ B. VIJAYSEN REDDY, J Date: 08.04.2026 Note: Issue CC by tomorrow (BO) vv